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[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(4)(c) in Tamil Nadu Value Added Tax Act, 2006

(c)effects any change in the ownership of his business, in consequence of which he is succeeded in the business, or part thereof, by any other person, such successor in business shall, unless he already holds a certificate of registration get himself registered under this Act.